Section 12 in The Orissa Public Demands Recovery Rules, 1963
12. Inventory.
- In the case of attachment of movable property by actual seizure, the officer attaching shall, after attachment of the property prepare an inventory in Form No. K given in Appendix-A to these rules of all the property attached, specifying in it the place where it is lodged or kept and shall forward the same to the Certificate Officer. A copy of the inventory shall be delivered by the attaching officer to the certificate-debtor.
